COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 819 of 1,762

High Courts14 Jul 2004Dismissed

Devavathi Namya and Others Vs Gurukul Trust and Others

Andhra Pradesh High Court · (2004) 5 ALD 195 : (2004) 5 ALT 418

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32Andhra Pradesh Tenancy Laws (Amendment) Act, 2002 — Section 16

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High Courts14 Jul 2004Dismissed

K. Venugopala Rao Vs Regional Transport Officer and Another

Andhra Pradesh High Court · (2005) 1 ACC 1 : (2004) 5 ALD 68 : (2004) 5 ALT 511

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 12A

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High Courts13 Jul 2004Allowed

Ippili Thirupathi Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2004) 5 ALD 479 : (2004) 6 ALT 173 : (2004) 3 APLJ 91

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)

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High Courts13 Jul 2004Dismissed

M. Nagamma Vs D.A. Nathan and Others

Andhra Pradesh High Court · AIR 2005 AP 69 : (2004) 6 ALD 274 : (2004) 6 ALT 516

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts13 Jul 2004

Asifnagar Smashanaghat Committee and Others Vs Shaik Yousuf

Andhra Pradesh High Court · (2004) 5 ALD 32 : (2004) 5 ALT 106 : (2004) 2 APLJ 392

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 107(2)

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High Courts13 Jul 2004

S. Ravinder Vs G. Dasarath

Andhra Pradesh High Court · (2004) 5 ALT 217

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 39 Rule 1, 115Civil Rules of Practice — Rule 60Registration Act, 1908 — Section 17

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High Courts13 Jul 2004Dismissed

Deddula Padmavathi, Deddula Subba Rao, Deddula Sankaraiah and Deddula Rama Tulesamma Vs Maddala Srinivasa Rao and National Insurance Company Limited

Andhra Pradesh High Court · (2005) 3 ACC 9 : (2005) ACJ 768 : (2004) 5 ALD 228 : (2004) 6 ALT 496

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 252, 252(3)Motor Vehicles Act, 1988 — Section 147(1), 2(13)

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High Courts13 Jul 2004Allowed

Manthrala Chandrakala and Others Vs Mandan Janakiram Singh and Others

Andhra Pradesh High Court · (2004) 5 ALD 156 : (2004) 5 ALT 219

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 141Limitation Act, 1963 — Section 5

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High Courts12 Jul 2004Dismissed

Mohd. Qutubuddin Vs M. Malla Reddy (died) and Others

Andhra Pradesh High Court · (2004) 5 ALD 77

Waqf Act, 1995 — Section 7, 83, 85

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High Courts12 Jul 2004Dismissed

Kota Hariprasad Vs Legadapati Venkataiah and Others

Andhra Pradesh High Court · (2004) 5 ALD 133 : (2004) 5 ALT 185

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3, 94ACivil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15Representation of the People Act, 1951 — Section 83

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High Courts12 Jul 2004Dismissed

New India Assurance Co. Ltd. Vs V. Ramachandra Naidu and Others

Andhra Pradesh High Court · (2005) 3 ACC 892 : (2006) ACJ 2435 : (2004) 5 ALD 378

Motor Vehicles Act, 1988 — Section 2(30)

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High Courts09 Jul 2004Allowed

Andhra Bank Vs Vattikuti Sreemannarayana and Others

Andhra Pradesh High Court · AIR 2005 AP 108 : (2004) 5 ALD 111 : (2004) 6 ALT 11 : (2004) 2 APLJ 468 : (2005) 1 BC 294 : (2005) 128 CompCas 665 : (2005) 1 CTLJ 519

Contract Act, 1872 — Section 23, 65

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High Courts09 Jul 2004

S. Venugopal Vs Office of the Deputy Registrar of Co-operative Societies-cum-Sale Officer and Another

Andhra Pradesh High Court · (2004) 6 ALD 315 : (2004) 5 ALT 332

Constitution of India, 1950 — Article 226

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High Courts09 Jul 2004Dismissed

J. Ramalakshmi Vs M.V.R.K. Mutyalu

Andhra Pradesh High Court · (2004) 5 ALD 284

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85

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High Courts09 Jul 2004Dismissed

P. Jayaramaiah Vs Aragonda Munemma and Others

Andhra Pradesh High Court · AIR 2005 AP 26 : (2004) 5 ALD 489 : (2004) 6 ALT 87

Evidence Act, 1872 — Section 114Hindu Succession Act, 1956 — Section 18, 3

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High Courts09 Jul 2004

Dr. B. Vamsi Pavani and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2004) 6 ALD 751

Andhra Pradesh Regulation of Admission to the MDS Course in the Government Dental College and Hospital, Hyderabad Rules, 1985 — Rule 4Constitution of India, 1950 — Article 371D

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High Courts08 Jul 2004

S. Ismaill Jabiulla Vs General Manager, South Central Railway

Andhra Pradesh High Court · (2005) 1 ACC 394 : (2004) 4 ALD 450

Railway Claims Tribunal Act, 1987 — Section 1ARailways (Amendment) Act, 1994 — Section 123, 124A

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High Courts08 Jul 2004Dismissed

Kanna Lakshmi Narayana and Another Vs Central Bureau of Investigation and Others

Andhra Pradesh High Court · (2004) 4 ALD 865 : (2004) 5 ALT 28

Constitution of India, 1950 — Article 226, 32

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High Courts08 Jul 2004

S. Ismail Jabiulla Vs The General Manager, South Central Railway

Andhra Pradesh High Court · (2006) ACJ 610 : (2004) 5 ALT 143 : (2004) 3 APLJ 20

Motor Vehicles Act, 1939 — Section 92ARailway Claims Tribunal Act, 1987 — Section 1ARailways Act, 1989 — Section 123, 124A

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High Courts08 Jul 2004Allowed

State Bank of India Vs Sri Muffar Ali Khan and Others

Andhra Pradesh High Court · (2004) 5 ALD 92 : (2004) 6 ALT 17

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, Order 21 Rule 106(3), Order 21 Rule 106(4), Order 9 Rule 9Limitation Act, 1963 — Section 5

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